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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(2)The State Government may, be order published in the Official Gazette, amend these Scheme Rules and make such provisions, not inconsistent with the provisions of the Act, as may appear to be necessary for removing the difficulties arising in implementing the transfers under these Scheme Rules.